REGENT COMPUTRONICS PVT. LTD.

MOHD. USMAN Appellant

V/S

STATE Respondents

Referred Judgements :-

ASHOK KUMAR VS. STATE [REFERRED TO]
AKHILESH HAJAM VS. STATE OF BIHAR [REFERRED TO]
SUDAMA PANDEY AND ORS. VS. STATE OF BIHAR [REFERRED TO]
PRABHOO VS. STATE OF UTTAR PRADESH [REFERRED TO]
KHATRI IV VS. STATE OF BIHAR [REFERRED TO]
MUKUND LAL MOHINDER SINGH VS. UNION OF INDIA [REFERRED TO]
SALIM AKHTAR ALIAS MOTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
JASWANT GIR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
MAHESH CHANDER VS. STATE [REFERRED TO]

JUDGEMENT

(1.) In the instant case, the appellant was charged for committing murder of Nisar Ahmed by use of a razor on the intervening night of 23/24.07.1996 at about 11:45PM at DDA Forest near Mulla Colony, Gharoli, Delhi.

(2.) The Trial Judge found him guilty for the offence punishable under Section 302 IPC and has convicted him thereunder. Vide order dated 06.02.1999, the appellant has been awarded sentence to undergo life imprisonment and pay a fine of 5,000/- and in default to suffer further rigorous imprisonment for 3 months.

(3.) Being aggrieved and while challenging the aforesaid judgment and order passed by the Trial Judge, the appellant has filed the instant appeal.

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MOHD USMAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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